Allahabad High Court
Abu Jaid vs Suhash Elwayee The D.M. Azamgarh on 7 August, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2646 of 2016 Applicant :- Abu Jaid Opposite Party :- Suhash Elwayee The D.M. Azamgarh Counsel for Applicant :- Anil Kumar Singh,Naseem Rufi Q Alrafio B.M. Mugaanii,Shikha Singh Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicant and Shri Devesh Vikram, learned Standing Counsel.
The applicant is before this Court against the wilful defiance of the order dated 15.7.2015 passed in Writ Petition No.30306 of 2015 (Abu Jaid v. State of U.P. & Ors.).
In response to the order dated 5.7.2019, Shri Devesh Vikram, learned Standing Counsel has placed the instructions dated 5th August, 2019 sent by the District Magistrate, Azamgarh, wherein it has been informed that in response to the writ Court order in question encroachment from Gata No.55/0.068 hect. (pond) has been removed, the same has been dug around 3 and 1/2 ft. and has been restored to its original shape.
Considering the facts and circumstances of the case, the Court is of the considered opinion that substantial compliance of the writ Court order in question has been made by the opposite party. Needless to say, the authorities would be vigilant that the pond in question may not be encroached upon in future.
The contempt application stands disposed of. Notices, if any, stand discharged.
Order Date :- 7.8.2019 SP/